(1)Subject to the provisions of this Act, there shall be levied and collected a tax on the turnover of stock of luxuries in respect of luxuries mentioned in column (2) of the Schedule at the rate specified in the corresponding entry of column (3) of the said Schedule.(2)The tax levied under sub-section (1) shall be paid by every registered stockist or a stockist liable to get himself registered under this Act.(3)Notwithstanding anything contained in sub-section (1), but subject to the production of proof as may be prescribed, no tax shall be leviable on the value of stock of luxuries,-(i)dispatched to places outside the State ;(ia)[ on which tax under the Karnataka Sales Tax Act, 1957 (Karnataka Act 25 of 1957) has been paid or has become payable.] [Inserted by Act 2 of 2001 w.e.f. 23.1.2001](ii)on which tax under this Act has been paid or has become payable; and(iii)[ other than relating to gutka on which tax under the Karnataka Tax on Entry of Goods Act, 1979 (Karnataka Act 27 of 1979) has been levied or has become leviable] [Inserted by Act 5 of 2002 w.e.f. 1.4.2001]
